Section 18 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
18. Budget estimate.
(1)An estimate of the revenue and expenditure of the council for every financial year; shall be laid before the council at its meeting sufficiently in advance of the commencement of that year for approval.(2)Such estimate shall provide for meeting the liabilities of the council and for effectively carrying out its objects. It shall include, on its revenue side, besides all revenue ordinarily anticipated, such grant as the Government may have allotted and is expected to be received during the year and all fees expected to be received from registration or other sources during the year.(3)The council shall consider the estimate submitted to it and shall sanction the same, either without alteration or subject to such alterations as it deems fit.(4)The council may, at any time, during the year for which any estimate" has been sanctioned cause a supplementary estimate to be prepared and submitted to it. Every such supplementary estimate shall be considered and sanctioned by the council in the same manner as an annual estimate. Any expenditure that might be incurred by the council which is not duly provided for in the annual estimate or in the supplementary estimate shall require the sanction and approval of the president.(5)A bill or other voucher presented as a claim for money shall be received and examined by the registrar. If the claim be for a sum not exceeding Rs. 10 and the bill or other voucher is in order, he shall pay it. If the claim be for a sum exceeding Rs. 10, but not exceeding Rs. 350, payment may be made by the registrar after obtaining the sanction of the president. If the claim exceeds Rs. 350, payment shall not be made until it has been examined and passed by the council.(6)The Registrar shall immediately bring into account in the general cash-book all money received or spend by the council.
